Citation : 2026 Latest Caselaw 3144 Ori
Judgement Date : 6 April, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No.997 of 2026
Hemanta Kumar Nayak .... Petitioner(s)
Mr. Sudeep Kumar Sarangi,
Advocate
-Versus-
Prasanna Kumar Panda .... Opposite Party (s)
CORAM:
THE HON'BLE DR. JUSTICE SANJEEB K PANIGRAHI
ORDER
06.04.2026 Order No.
01.
1. This matter is taken up through hybrid arrangement.
2. The Petitioner has filed this CRLMC seeking a prayer to quash
the order dated 28.10.2025 passed by the learned J.M.F.C., Badamba in
1.C.C. Case No.46 of 2018.
3. Heard.
4. Issue notice.
5. Issue notice to the Opposite Party by Speed Post with A.D.
Requisites shall be filed within three working days hence.
6. List this matter on 29.04.2026.
7. Heard.
8. As an interim measure, it is directed that the order dated
28.10.2025 passed by the learned JMFC, Badamba in 1.C.C. Case No.46
of 2018 shall remain stayed till the next date of listing of this matter.
(Dr. Sanjeeb K Panigrahi) Judge
Gitanjali
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